SHALAN NAGNATH PANDHARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The petitioners are accused in C.R. No.130 of 2011 registered with Indapur Police Station, District: Pune, for offences under Ss. 302, 498-A, 120-B, read with Sec. 34 of Indian Penal Code (for short " IPC "). On completing investigation, charge- sheet was filed and the case was committed to the Court of Sessions and the proceedings are pending before the Sessions Court at Baramati in Sessions Case No.21 of 2012.

(2.) The case of the prosecution is as under :- The first informant is the maternal uncle of the victim Ashwini Pandhare. The marriage of victim and the accused No.2 Akash was solemnized on 24/6/2010. Akash was working in army. After marriage, the victim was ill treated by the accused. The accused No.1 is mother-in-law and the accused No.3 is brother-in-law of the victim. On 2/5/2011, the husband of victim gave a call to the complainant and informed him that, he wants divorce from his wife. On 3/5/2011, information was received that, the victim Ashwini has died. The complainant and others visited the matrimonial home of the victim. She was found in supine position. It was also noticed that the rope was hanging to the angle of the room. The victim was dead. There was injury near her chin. Police visited the house. Body was sent for the post-mortem. The doctor had opined that, on account of compression of neck, the victim has died. Body was cremated. Complaint was lodged with the police and First Information Report (for short 'FIR') was registered on 4/5/2011 under Ss. 302, 498-A, 120-B read with Sec. 34 of IPC. On completing investigation, charge-sheet was filed.

(3.) Charge was framed by order dtd. 1/8/2013 for offences under Sec. 498-A r/w Sec. 34 of IPC, Sec. 302 r/w Sec. 34 of IPC, Sec. 109 r/w Sec. 302 of IPC, Sec. 201 r/w Sec. 34 of IPC and Sec. 120-B of IPC.